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State of Uttar Pradesh - Section

Section 31 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

31. Inspectors, etc., to be public servants.

- The Chief Inspector, the Deputy Chief Inspector and every Inspector appointed under Section 29, shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.